SAIFUDDIN LASKAR Vs. AJMAD HUSSAIN LASKAR

JUDGEMENT

(1.) The judgment and decree dated 8/4/1996 passed by the learned District Judge, Cachar, Silchar in title Appeal No. 19 of 1994 affirming the judgment and decree dated 14.6.89 passed by the learned Assistant District Judge No.2 , Cachar, Silchar in title Suit No. 78/86 by which the suit of the appellant/plaintiff was dismissed, is under challenge in this Second Appeal. The following substantial question of law was formulated at the time of admission of this Appeal : "Whether the registered deed Exbt. 7(a) revoking the power of attorney executed in favour of the Defendants No. 7 on 8/1/1981 and registered on 31/1/1981 would be effective from 8/1/1981 to 31/1/1981.

(2.) Heard Mr. G.N. Sahewalla, learned senior counsel assisted by Mr. P. Bora, learned counsel for the appellant. Also heard Mr. C.K. Sarma Barua, learned senior counsel assisted by Mr. HRA Choudhury, learned counsel for the respondents.

(3.) Admittedly this Second Appeal has been preferred against the concurrence findings of the Courts below.